Section 77 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
77. [ [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.]
(1)The Compensation Officer shall issue a notice in Z.A. Form 37-A to the intermediary/intermediaries of a mahal/mahals, in case the number of intermediaries is less then six, and a proclamation in Z.A. Form 37 in case their number exceeds six, directing them to take delivery of bonds and/or receive payment in cash on a specified date. A copy of the proclamation shall be posted at a central place in the village comprising the mahal/mahals and another copy shall be pasted on the notice board of the court of the Compensation Officer. A copy of the proclamation shall also be delivered to the Land Management (Committee of the village. Notice in Z.A. Form 37-A shall issue to only such intermediary/intermediaries who fail to turn up, in compliance with the proclamation on the date specified in the proclamation. On the date so fixed the Compensation Officer shall deliver the bonds and/or make payment in cash through voucher in Z.A. Form 41 to the intermediary/intermediaries or his/their duly authorized agent/agents and take signature of the recipient in token of the receipt on the voucher and/or on Z.A. Form 41-C, as the case may be. The receipt in Z.A. Form 41-C shall be filed along with the roll of the intermediary.(2)Where rolls are made final on a date subsequent to the issue of proclamation mentioned under sub-rule (1), notice in duplicate, in Z A. Form 37-A shall be issued, one copy of which shall be handed over to the intermediary and the other copy duly signed by him, shall be kept for record with the rolls.(3)If the notice or proclamation has been duly made and the intermediary does not appear cither in person or through duly authorized agent to receive the bonds until three years have elapsed from the date for which the notice or proclamation was made, the bonds shall be returned to the Public Debt Office by the Treasury or Sub-Treasury Officer along with schedule in Z.A. Form 40 on the receipt of advice from the Compensation Officer or an officer appointed to function on his behalf under sub-rule (4).(4)In case the Compensation Officer ceases to function before the expiry of the said period the undelivered bonds shall be transferred to the custody of the Officer authorized by the Collector on his behalf. The latter shall then perform all the duties laid down herein for Compensation Officers.(5)In case any bond remains unclaimed for three years from the date fixed for delivery, the schedule in Z.A. Form 40 shall be prepared in triplicate and two copies along with the unclaimed bonds, shall be transmitted to the Public Debt Office, which shall, after verification, return one copy duly acknowledged to the Treasury or Sub-Treasury Officer.(6)When bonds are returned to the Public Debt Office under sub-rule (3) an entry in respect of the same shall be made in the register in Z.A. Form 34 in the remarks column and the serial number of the bonds shall be entered in the register in Z.A. Form 38-A and entries made also in Column 20 of the said register. On receipt of acknowledgement from the Public Debt Office entries shall also be made in Columns 21 and 22 of the register in Z.A. Form 38-A.]
